PAMESHWARI DEVI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The petitioners have challenged FIR No.4 of 2022, under Ss. 304B, Police Station Jaspur, District Udham Singh Nagar.

(2.) According to the FIR, the marriage of the deceased Kajal and Rinku was solemnized on 6/12/2022. But, after marriage, Rinku used to harass the deceased. On 3/1/2022, she was killed by the petitioners and the husband of the deceased Rinku.

(3.) Heard learned counsel for the parties through video conferencing and perused the record.